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State Of Maharashtra vs Shivaji J. Chavan on 26 October, 2016

Bench: Shiva Kirti Singh, R. Banumathi

     ITEM NO.3                             COURT NO.12                SECTION IX

                                 S U P R E M E C O U R T O F       I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)......CC                 No(s).
     18784/2016

     (Arising out of impugned final judgment and order dated 09/07/2015
     in WP No. 12089/2013 passed by the High Court Of Bombay)

     STATE OF MAHARASHTRA AND ORS.                                     Petitioner(s)

                                                   VERSUS

     SHIVAJI J. CHAVAN                                                 Respondent(s)

     (with appln. (s) for c/delay in filing SLP)

     Date : 26/10/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                           HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                  Mr. Kunal A. Cheema, Addl. Govt. Adv.
                                        Mr. Yogesh K. Ahirrao, Adv.
                                        Mr. Nishant Ramakantrao Katneshwarkar,Adv.

     For Respondent(s)                  Mr. Sushil Karanjkar, Adv.
                                        Mr. K. N. Rai,Adv.


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard.

Delay condoned.

In the peculiar facts and circumstances of the case, we are not persuaded to interfere with the impugned judgment. Special Leave Petition is dismissed. Question of law is left open.

Interlocutory Applications, if any, shall stand Signature Not Verified disposed of.

(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER